Section 23(1) in The U.P. Regulation Of Money-Lending Act, 1976
(1)Whoever molests, or abets the molestation of, a debtor for the recovery of a debt due by him to a creditor shall, on conviction, be punishable with imprisonment [which may extend to three years and fine not less than five hundred rupees] [Substituted by U.P. Act No. 13 of 2008. Prior to substitution, it stood as under: 'of either description which may extend to three months or with fine which may extend to five hundred rupees or both'.]Explanation. - For the purposes of this sub-section a person who -(i)with intent to cause the debtor to abstain from doing any act which he has right to do, or to do any act which he has a right to abstain from doing, obstructs or uses violence to or intimidates such debtor, or(ii)being a money-lender or an agent or employee of money-lender, loiters on any pay day at or within fifty meters from the outer boundary or gate of the factory or office in which the debtor is employed,shall be deemed to molest such debtor.
